High Courts12 Jan 1993
Commissioner of Income Tax Vs Pixray (India) Ltd. (formerly Picker X-Ray (India) Ltd.)
Calcutta High Court · (1993) 201 ITR 785
Income Tax Act, 1961 — Section 214
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,357 of 3,204
High Courts12 Jan 1993Dismissed
Netai Chandra Das and Others Vs Amarendra Nath Banerjee and Another
Calcutta High Court · (1993) 2 CALLT 34 : 97 CWN 848
Transfer of Property Act, 1882 — Section 106, 111West Bengal Premises Tenancy Act, 1956 — Section 13, 3(1)
High Courts11 Jan 1993
Commissioner of Income Tax Vs East India Cold Storage (P.) Ltd.
Calcutta High Court · (1993) 111 CTR 237 : (1996) 218 ITR 668 : (1993) 68 TAXMAN 279
Income Tax Act, 1961 — Section 154, 32A, 80HH
High Courts08 Jan 1993Allowed
K.L. Jalan and Others Vs State of West Bengal and Another
Calcutta High Court · (1993) 1 CALLT 454 : (1994) 1 LLJ 224
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14A, 17(3), 4(2A)
High Courts08 Jan 1993
Singh Alloys and Steel Ltd. Vs Assistant Collector of Central Excise
Calcutta High Court · (1993) 66 ELT 594
Central Excise Rules, 1944 — Rule 57ACentral Excises and Salt Act, 1944 — Section 4
High Courts07 Jan 1993Allowed
Smt. Kamaladebi Mukherjee and Another Vs Arun Dasgupta and Others
Calcutta High Court · (1993) 2 CALLT 226 : 97 CWN 680
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 11West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6)
High Courts07 Jan 1993Dismissed
Dhirendra Nath Hazari Vs Aloke Kumar Panda and Others
Calcutta High Court · (1993) 2 CALLT 275 : 97 CWN 789
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 96Transfer of Property Act, 1882 — Section 108West Bengal Premises Tenancy Act, 1956 — Section 13(1), 13(6), 17, 17(4), 23
High Courts06 Jan 1993Dismissed
Susmrit Das and Others Vs The Basumati Corporation Ltd. and Others
Calcutta High Court · 97 CWN 466
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(d), 25CIndustrial Employment (Standing Orders) Act, 1946 — Section 10, 10(2), 15(2)(a), 2(c), 2(d)
High Courts06 Jan 1993Allowed
Susmriti Das and Others Vs Basumati Corpn. Ltd.
Calcutta High Court · 97 CWN 466 : (1994) 1 LLJ 26
Constitution of India, 1950 — Article 226
High Courts06 Jan 1993
M/s. J.D. Singh and others Vs Calcutta Port Trust
Calcutta High Court · AIR 1994 Cal 148
Arbitration Act, 1940 — Section 30Civil Procedure Code, 1908 (CPC) — Order 30 Rule 10, Order 6 Rule 1, 47Partnership Act, 1932 — Section 69
High Courts05 Jan 1993Allowed
Sree Ram Trading and Supply Co. and Another Vs The State and Another
Calcutta High Court · (1993) 1 CALLT 324
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(5), 245, 245(2), 245(3)Prevention of Food Adulteration Act, 1954 — Section 16(1), 7
High Courts04 Jan 1993
B.K. Saha and Company Vs C.M.D.A.
Calcutta High Court · AIR 1993 Cal 249
Bengal Municipal Act, 1932 — Section 535Calcutta Improvement Act, 1911 — Section 156Calcutta Municipal Act, 1923 — Section 538
High Courts23 Dec 1992Allowed
Jacob Cherian Vs Himanshu Kumar Mukherjee and Another
Calcutta High Court · 97 CWN 730
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Transfer of Property Act, 1882 — Section 106, 53A
High Courts23 Dec 1992
Smt. Uma Devi Jhawar Vs Income Tax Officer
Calcutta High Court · (1996) 218 ITR 573 : (1995) 78 TAXMAN 532
Income Tax Act, 1961 — Section 139, 147, 148
High Courts22 Dec 1992
Chakraberia Sishu Sangha Vs Sibaji Dutta and Others
Calcutta High Court · 97 CWN 735
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 115, 151Transfer of Property Act, 1882 — Section 53A
High Courts22 Dec 1992Dismissed
T. Paul Kuki alias Pabul Youthhand alias T.P. Kuki Vs The State of West Bengal
Calcutta High Court · (1993) 1 CALLT 342
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 36A(1), 36A(C), 42
High Courts22 Dec 1992Allowed
MS. Hotel Sea Gull and Others Vs The State and Others
Calcutta High Court · 97 CWN 690
Criminal Procedure Code, 1973 (CrPC) — Section 144Land Acquisition Act, 1894 — Section 3(a)West Bengal Town And Country (planning And Development) Act, 1979 — Section 1, 137, 2(12), 2(7), 3(a)
High Courts22 Dec 1992Allowed
Smt. Kalyani Bera Vs State of West Bengal
Calcutta High Court · (1993) 2 CALLT 107 : 97 CWN 711
Civil Procedure Code, 1908 (CPC) — Section 9West Bengal Estates Acquisition Act, 1953 — Section 5A
High Courts21 Dec 1992Dismissed
University of Calcutta and Others Vs Ranadeb Chaudhuri and Others
Calcutta High Court · 97 CWN 869
Calcutta University Act, 1979 — Section 4, 4(1), 4(10), 4(11)Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 19(1)(g), 226, 31(A)(1)(b)
High Courts18 Dec 1992
Rameswar Agarwalla and Others Vs State of West Bengal
Calcutta High Court · (1993) 1 CALLT 319
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167(5)Essential Commodities (Special Provisions) Act, 1981 — Section 12AA, 2